BHAGAT SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This is a petition filed under Section 482 of Cr.P.C. for correction of order dated 14/08/2020 passed in M.Cr.C. No.23468/2020 in which due to typographical error the bail was granted under Section 439 of Cr.P.C. instead of under Section 438 of Cr.P.C.

(2.) Counsel for the petitioner prays for correction of order dated 14/08/2020 passed in M.Cr.C. No.23468/2020.

(3.) Counsel for the respondent/State has no objection.